Citation : 2024 Latest Caselaw 14536 Bom
Judgement Date : 7 May, 2024
1 905 ss 18-23 and ors-os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.35190 OF 2023
IN
SUMMARY SUIT NO.18 OF 2023
WITH
SUMMARY SUIT NO.18 OF 2023
WITH
SUMMONS FOR JUDGMENT NO.35 OF 2023
IN
SUMMARY SUIT NO.18 OF 2023
WITH
INTERIM APPLICATION (L) NO.6341 OF 2024
IN
SUMMARY SUIT NO.18 OF 2023
AND
INTERIM APPLICATION (L) NO.3102 OF 2024
IN
SUMMARY SUIT NO.18 OF 2023
Rolta Private Limited and anr. ... Plaintiffs/Applicants
Vs.
Varanium Cloud Limited and anr. ... Defendants/Respondents
-------
Mr. Ameya Gokhale with Mr. Harit Lakhani i/by M/s Shardul Amarchand
Mangaldas & Co., Advocates for the Plaintiffs/Applicants.
Mr. Hrushi Narvekar i/by M/s Integrum Legal, Advocate for the Defendant
No.1/Respondent No.1.
Mr. Feroze Patel with Mr. Ali Aqdas Khan i/by M/s Integrum Legal,
Advocates for the Defendant No.2/Respondent No.2.
-------
CORAM : ABHAY AHUJA, J.
Digitally DATE : 07 MAY, 2024. signed by
PRIYA PRIYA RAJESH SOPARKAR P.C. :
RAJESH SOPARKAR Date:
2024.05.07 17:23:42 +0530
1. When the matter is called out, Mr. Ameya Gokhale, learned counsel
Priya R. Soparkar 1 of 2
2 905 ss 18-23 and ors-os.doc
appears for the Plaintiffs and submits that they are in the process of
taking discharge in the matter and will not be able to proceed further.
2. Let appropriate application be filed before the Prothonotary and
Senior Master.
3. The learned counsel for the Defendants have no particular
objection, if some time is granted.
4. Accordingly, list on 2nd July, 2024.
(ABHAY AHUJA, J.)
Priya R. Soparkar 2 of 2
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